SHRI PHOOL SINGH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS appeal has impugned the judgment and decree dated 23.10.2004 which had endorsed the finding of the trial judge dated 07.07.1999 whereby the suit filed by the plaintiff had been dismissed.

(2.) THE plaintiff claims to be the owner of the premises forming part of khasra No. 1422/662/364 of Village Sadarakhurd, Delhi. Initially, he had filed two suits i.e. suit No. 581/86 and 418/89 claiming permanent injunction against the Defendants/DDA on the ground that they were interfering with the peaceful possession qua the suit property of the plaintiff. The said two suits had been consolidated and the following issues had been framed on 30.06.1994.

(3.) RELIEF .